NAJU BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been taken out in an appeal against a judgment and order dated December 20, 2018, passed by the learned Additional Sessions Judge Kandi, Murshidabad in S.T. No. 04(06) 2017/G.R. 468/2017 convicting the applicant/appellant for offence punishable under Sec. 302 of the Indian Penal Code. The applicant has been sentenced to suffer life imprisonment and to pay a fine of Rs.10,000.00, in default to suffer further imprisonment for 6 months. The applicant prays for suspension of her sentence and grant of bail pending disposal of the appeal which has been filed by the applicant.

(2.) The prosecution cases that the applicant gave her step daughter who was six years of age at the relevant time, sweets laced with poison. The girl ate such sweets and fell ill, started vomiting, was taken to the hospital and passed away there.

(3.) The defence case is one of complete denial.